Orissa High Court
Kishore @ Raj Kishore Behera vs State Of Orissa ... Opp. Party on 12 January, 2021
Author: S.Pujahari
Bench: S. Pujahari
CORAM : HON'BLE SHRI JUSTICE S. PUJAHARI
ABLAPL No.8798 of 2020
1. Kishore @ Raj Kishore Behera
2. Kamal Lochan Behera @ Khunulu Behera
... Petitioners
- Versus -
State of Orissa ... Opp. Party
ORDER
04. 12.01.2021 In the wake of the pandemic Covid-19, the case is taken up through V.C. Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners apprehending their arrest in Morada P.S. Case No.81 of 2019, corresponding to G.R. Case No.793 of 2019, pending in the court of S.D.J.M., Baripada, registered for alleged commission of offences under Sections 457/376/511/379/506/34 of the I.P.C., have filed this petition for their release on pre-arrest bail.
It appears that the petitioners had earlier approached this Court in ABLAPL Nos.14043 of 2019 and 5580 of 2020, which were dismissed on merit vide order dated 04.02.2020 and 16.09.2020 respectively. 2 Thereafter, there being no change in circumstance, this Court is not inclined to entertain the prayer made afresh for pre-arrest bail.
Accordingly, the ABLAPL stands disposed of being dismissed.
The parties may utilize the copy of this order as per the High Court's Notice No.4587 dated 25.03.2020.
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S.Pujahari, J.
DA